LAWS(DLH)-2015-7-409

RAJESH & ORS Vs. STATE & ANR

Decided On July 06, 2015
Rajesh And Ors Appellant
V/S
State And Anr Respondents

JUDGEMENT

(1.) CRL M.A. No.9416 of 2015

(2.) Learned Counsel appearing on behalf of the petitioners submits that the aforesaid case was registered on the complaint of respondent No.2, Ms. Anju, consequent upon certain matrimonial and domestic disputes that have arisen between the parties pursuant to her marriage on 10.11.2008 with the petitioner No.1 Rajesh. After investigation, police has filed the chargesheet. Charges have already been framed and the case is pending for prosecution evidence. However, in the meantime, the parties have amicably settled their disputes before the Mediation Centre, Tis Hazari Courts, Delhi and accordingly, obtained a decree of divorce on 28.02.2011 by mutual consent under Section 13B(2) of the Hindu Marriage Act, 1955.

(3.) Learned Additional Public Prosecutor appearing on behalf of the State submits that since the matter pertains to domestic and matrimonial dispute, parties have amicably settled the matter, obtained divorce by mutual consent and are no longer interested in supporting the prosecution, therefore, looking to the overall circumstances, no useful purpose will be served in continuing the proceedings. Thus, the State has no objection if the present petition is allowed.